Section 9(4) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
(4)No assistance shall be admissible towards cost of land and/or construction of a house in a colony of which the layout, etc. , has not been approved by the competent authority; and no loan assistance shall be granted in those cases where the construction of house/houses has been commenced before the loan is sanctioned by the Parishad.
